ANANT FOGAT Vs. STATE OF NAGALAND AND ORS.

JUDGEMENT

(1.) This proceeding under Article 226 of the Constitution of India, has been initiated seeking quashment of the FIR dated 04.09.2014 filed with the Officer-in-charge, Sub-Urban Police Station, Dimapur which gave rise to Dimapur Sub-Urban Police Station P.S. Case No. 35/2014 U/s. 498A/354/307/500/506/34 IPC. I have heard Ms. Z. Zhimomi, learned counsel for the petitioner and Mr. Taka Masa, learned Senior Counsel appearing for the respondents.

(2.) The petitioner has come up with the present proceeding seeking quashment of the FIR dated 04.09.2014 filed with the Officer-in-charge, Sub-Urban Police Station, Dimapur which gave rise to Dimapur Sub-Urban Police Station P.S. Case No. 35/2014 U/s. 498A/354/307/500/506/34 IPC and such quashment was sought on the ground that the FIR in Dimapur Sub-Urban Police Station P.S. Case No. 35/2014 is the second FIR in respect of an incident which gave rise to Tirharpur P.S. Case No. 457/2014 U/s. 406/498A/34 IPC.

(3.) Before going further, let me have a look at the FIR which was lodged before the O/C, Timapur Police Station and which is alleged to be the 1ST FIR. The relevant part is reproduced below--